BRANCH MANAGER Vs. MALLAMMA

JUDGEMENT

(1.) This appeal is filed by the Insurance company under Sec. 30(1) of the Workmen's Compensation Act, 1923, challenging the judgment and order dtd. 31/10/2012 passed by the Commissioner for Workmen's Compensation, Raichur in LOB/WCA/CR No.127/2011, awarding compensation of Rs.3,74,364.00 to the claimants/respondent Nos.1 to 5 herein.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Commissioner.

(3.) The brief factual matrix leading to the case are that, the deceased Mudukappa was travelling in the Tractor and Trailer bearing No.KA-33/T-6011 and 6012 and on 17/1/2011 at about 2.30 p.m., the tractor met with an accident because of the actionable negligence on the part of the driver of the tractor and trailer and as a result of the same, the deceased fell from the tractor and sustained fatal injuries. Subsequently, he succumbed because of the injuries. Hence, the claimants filed a claim petition before the Commissioner, seeking compensation of Rs.6,00,000.00 from the respondents.